Section 709 in Rules of the High Court of Judicature for Rajasthan, 1952
709. Liquidator prohibited from canvassing.
- No liquidator shall directly or indirectly solicit or canvass any person for the purpose of obtaining votes or proxies in his favour. No person contravening this Rule shall be appointed liquidator and any liquidator who shall be proved to have contravened this Rule may be removed if the Judge thinks fit.
